Section 52(2) in Central Council of Homoeopathy (General) Regulations, 2018
(2)A resolution passed by a committee constituted by the Central Council shall embodied in a report prepared by the Secretary or by the Chairperson at the latter's discretion, and when signed by the members of the committee shall, with any notes of dissent, be presented to the Central Council at its next meeting subject to the provisions of these regulations regarding notice.
